Section 4(4) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
(4)No change in partnership shall be allowed after grant of licence. In the event of death if a licence is held by an individual his legal heir(s) if eligible, may continue to hold the licence for the remaining period of the licence. If a licence is jointly held by two partner^, either of them in the event of death of any of them, survivor along with the legal heir(s) of deceased, if eligible, may continue to hold the licence or in case of death of both partners their legal heir(s), if otherwise eligible, may continue to hold the licence. No distinction will be made between the legal liabilities of the two partners who will be jointly and severally responsible.
